Section 21 in The U.P. Consolidation Department Ministerial and Drawing Staff Service Rules, 1980
21. Seniority.
- Seniority in any category of posts in the service shall be determined from the date of order of substantive appointment and if two or more persons are appointed together, from the order in which their names are arranged in the appointment order:Provided that-(1)the inter se seniority of the persons directly appointed to the Service shall be the same as determined at the time of selection, and(2)the inter se seniority of persons appointed to the Service by promotion shall be the same as it was in the substantive post held by them at the time of promotion.Notes - (1) A candidate recruited directly may loose his seniority if he fails to join without valid reason when a vacancy is offered to him. The decision of the appointing authority as to the validity of the reason will be final.(2)Where the appointment order specifies an earlier date with effect from, when a person is appointed substantively that date will be deemed to be the date of order of substantive appointment. In other cases, it will mean the date of issue of the order.
